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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of West Bengal - Subsection

Section 88(1) in The West Bengal Municipal Elections Act, 1994

(1)The State Government may, [after consulting] [Words substituted for the words 'after consultation with' by W.B. Act 46 of 1994.] the Commission, make rules for carrying out the purposes of this Act.